Madras High Court
Queen-Empress vs Srinivasalu Naidu And Anr. on 18 January, 1898
Equivalent citations: (1898)ILR 21MAD124
JUDGMENT
1. The Full Bench has decided that we have the power to inter-fere to prevent a prosecution ordered under Section 476, Criminal Procedure Code, from being proceeded with. On the merits, however, we find no case whatever for interference. We dismiss both the petitions.